STATE OF GUJARAT Vs. KANTIBHAI NANBHAI BHIL

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the impugned judgment and order of acquittal passed by the learned Sessions Judge, Vadodara in Sessions Case No. 98 of 1995 dated 12.09.1996, the State Government has preferred this appeal under Section 378 of the Code of Criminal Procedure.

(2.) The prosecution case in nutshell are as under:

(3.) Heard Mr. Hardik Soni, learned Additional Public Prosecutor for the State and Mr. Ekant Ahuja, learned advocate for the respondent original accused.